Rajender Kumar And Others vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15015 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No. 2843 of 2019 with CWP Nos. 4189 of 2019, CWP Nos. 877, 1097, 1267, 1268, 1269 1316, 1317, 1321, 3810 4343, 4824, 4973, 4974, 4975, 4976, 4977, 4978, 6284 of 2020 CWPOA Nos.3074, 3081, 3090, 3486, 4674, 5697, 6410, 6415, 6418,

.

6424, 6447, 6452, 7373 of 2020

CWP Nos. 1262 of 2021 and CWP No. 4066 of 2023

Decided on: September 29, 2023 ________________________________________________________

1. CWP No. 2843 of 2019 Rajender Kumar and others ........... Petitioners Versus State of Himachal Pradesh and others .. Respondents

2. CWP No. 4189 of 2019

Indu Bala ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

3. CWP No. 877 of 2020

Raj Kumar ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

4. CWP No. 1097 of 2020 Navjot Kumar ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

5. CWP No. 1267 of 2020

Sandeep Kumar ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

6. CWP No. 1268 of 2020 Sunil Kumar ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

7. CWP No. 1269 of 2020 Sushma Kumari ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

8. CWP No. 1316 of 2020 Neena Devi ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

9. CWP No. 1317 of 2020 Sanjay Kumar ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

10. CWP No. 1321 of 2020

.

Satya Devi ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

11. CWP No. 3810 of 2020

Amit Kumar ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

12. CWP No. 4343 of 2020 Mangeshwar Singh ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

13. CWP No. 4824 of 2020 Harvinder Kumar ........... Petitioner r Versus

State of Himachal Pradesh and others .. Respondents

14. CWP No. 4973 of 2020 Sarita Devi ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

15. CWP No. 4974 of 2020 Susheela Devi ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

16. CWP No. 4975 of 2020 Bhupinder Azad ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

17. CWP No. 4976 of 2020 Shweta Chauhan ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

18. CWP No. 4977 of 2020 Satish Chauhan ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

19. CWP No. 4978 of 2020

Reema Kumari ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

20. CWP No. 6284 of 2020 Manoj Kumar ........... Petitioner

.

Versus

State of Himachal Pradesh and others .. Respondents

21. CWPOA No. 3074 of 2020 Man Chand and others ........... Petitioners

Versus State of Himachal Pradesh and others .. Respondents

22. CWPOA No. 3081 of 2020 Alu Devi ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

23. CWP No. 3090 of 2020 Navjot Kumar ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

24. CWPOA No. 3486 of 2020 Kailash Chand ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

25. CWPOA No. 4674 of 2020 Suksham ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

26. CWPOA No. 5697 of 2020

Narinder Thakur ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

27. CWPOA No. 6410 of 2020 Rashpal Singh ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

28. CWPOA No. 6415 of 2020 Shashi Kumar ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

29. CWPOA No. 6418 of 2020 Sanjeev Kumar ........... Petitioner

Versus State of Himachal Pradesh and others .. Respondents

30. CWPOA No.6424 of 2020 Krishan Mohan Sharma and another ........... Petitioners Versus

.

State of Himachal Pradesh and others .. Respondents

31. CWPOA No.6447 of 2020 Kikar Singh ........... Petitioner Versus

State of Himachal Pradesh and others .. Respondents

32. CWPOA No. 6452 of 2020 Vaibhav Kachhawa ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

33. CWPOA No. 7373 of 2020 Dhian Chand

Versus State of Himachal Pradesh and others r ........... Petitioner

.. Respondents

34. CWP No. 1262 of 2021 Nasib Chand ........... Petitioner Versus State of Himachal Pradesh and others .. Respondents

35. CWP No. 4066 of 2023 Jagat Ram and others ........... Petitioners Versus State of Himachal Pradesh and others .. Respondents

________________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting? 1

For the Petitioner(s) : Mr. Mehar Chand Thakur, Advocate

in CWP No. 2843 of 2019 and CWP No. 4066 of 2023.

Mr. Vikas Rajput, Advocate in CWP Nos. 4189, 877, 3810 of 2020, CWPOA Nos. 4674, 6410, 6415 and 6418, 6424, 6447 and 737 of 2020.

Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, in CWP No. 1097 of 2020.

Whether the reporters of the local papers may be allowed to see the judgment?

Mr. Sarthak Mehta, Advocate in CWP Nos. 1267-69, 1316, 1317, 1321, 4824, 4973-78, 6284 of 2020.

Mr. Vijay Chaudhary, Advocate in

.

CWPOA Nos. 3074 and 3081 of

2020.

Mr. Digvijay Singh, Advocate in CWPOA No. 3090 of 2020.

Mr. Naresh K. Sharma, Advocate in CWPOA No. 3486 of 2020.

Mr. Suneet Goel, Advocate in CWPOA No. 5697 of 2020.

r to Ms. Anubhuti Sharma, Advocate in CWPOA No. 6452 of 2020.

Mr. Bhuvnesh Sharma, Senior Advocate with Mr. Parav Sharma,

Advocate in CWP No. 1262 of 2021.

For the respondents : Mr. Anoop Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma,

Additional Advocates General & Mr. Ravi Chauhan & Ms. Sunaina, Deputy Advocates General, for the respondent-State, in all the petitions.

Mr. Nimish Gupta, Advocate, for the Rogi Kalyan Samiti, in all the

petitions.

________________________________________________________ Sandeep Sharma, Judge (oral):

Since common questions of facts and law are involved in all

these cases, they were heard together and are now being disposed of

vide common judgment.

2. Learned counsel for the parties state that the dispute raised in

the instant petitions, has been adjudicated by this Court in case Anant

Ram & Ors. v. State of H.P. and others, CWPOA No. 1660 of 2020,

decided on 15.6.2023, as such, petitioners would be content and

satisfied in case a direction is issued to the respondents to consider

and decide cases of the petitioners in light of aforesaid judgment.

.

3. Learned General is not averse to the aforesaid innocuous prayer

made on behalf of the petitioners.

4. Having taken note of the issue raised in the petitions vis-à-vis

judgment relied upon by learned counsel for the petitioners, this court

finds that the issue has been adjudicated by this Court in Anant Ram,

supra, as such no prejudice would be caused to either of parties, in

5.

r to case a direction is issued to the respondents to consider and decide

the cases of the petitioners in light of Anant Ram, supra.

Consequently, in view of above, present petitions are disposed

of with a direction to the respondents to consider and decide the case

of the petitioners, expeditiously, preferably within a period of twelve

weeks from today, in light of Anant Ram supra. Needless to say,

authority concerned, while doing the needful in terms of this order, shall

afford opportunity of hearing to the petitioners and pass a speaking

order thereafter. Liberty is reserved to the petitioners to file appropriate

proceedings, before appropriate court of law, if they still remain

aggrieved.

6. All the petitions stand disposed of in the afore terms, alongwith

all pending applications.

(Sandeep Sharma) Judge September 29, 2023 Vikrant